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[Cites 0, Cited by 6] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in Kerala Motor Vehicles Taxation Act, 1976

(2)The motor vehicle in respect of which any amount is due or its accessories may be distrained and sold in pursuance of sub-section (1), whether or not such vehicle or accessories is or are in the possession or control of the person liable to pay the amount.